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Union of India - Section

Section 205 in Insolvency And Bankruptcy Code, 2016

205. Insolvency professional agencies to make bye-laws.

- Subject to the provisions of this Code and any rules or regulations made thereunder and after obtaining the approval of the Board,every insolvency professional agency shall make bye-laws consistent with the model bye-laws specified by the Board under sub-section (2) of section 196.